CHANNEL MOTORS Vs. TARUN CHAUHAN

JUDGEMENT

(1.) Taken up through video conferencing.

(2.) On 28.02.2020, this Commission, observing that the defects had not been cured, had ordered that, as a last opportunity, the defects be cured within one week. On 27.07.2020, this Commission, again observing that the defects had not been cured, provided one more, and final, opportunity, in the interest of justice, to cure the defects before the next date of hearing.

(3.) Today, no one appears for the petitioner to argue on admission. Albeit, an email dated 29.07.2020 apropos the defects has been sent by the learned counsel for the petitioner. No request for adjournment has been made. We are hereinafter proceeding to dispose of this matter on the basis of the record.